AIR 1938 NAGPUR 490

Nagpur High Court

Hon'ble Judge(s): Pollock , J

(A) C.P. Land Revenue Act (2 of 1917) , S.187— S.187 lays the primary responsibility to collect land revenue on sadar lambardar. Section 187 which lays down that it is the duty of the sadar lambardar to collect from the lambardars the laud revenue assessed and pay it to the Government, lays a primary responsibility on the sadar lambardar, though his ultimate responsibility may be no more and no less than that of other co-sharers who are all jointly and severally @page-Ngp491 liable for the entire land revenue of the village. It is the duty of the sadar lambardar to collect from the lambardars the land revenue assessed on the mahal and to collect does not merely mean to sit still and accept what is brought to him :(Para 491C2 492C1) (B) C.P. Land Revenue Act (2 of 1917) , S.157— Words "any land revenue due by any proprietor" - Meaning of. It is not justifiable to read the words in S. 157 ''any land revenue due by any proprietor" as meaning any land revenue due by any proprietor qua proprietor and to leave it open to the lambardar to neglect his duty with impunity.(Para 492C1) (C) C.P. Land Revenue Act (2 of 1917) , S.....